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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(3) in Jharkhand Freedom of Religion Act, 2017

(3)Whoever fails without sufficient cause, to comply with the provisions of subsection (1) and (2) shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to rupees five thousand or with both.